High Courts09 Aug 1971Allowed
Mysore State Road Transport Corporation, Bangalore Vs A.C. Nanjundappa and Others
Karnataka High Court · AIR 1972 Kar 47 : (1971) 2 MysLJ 440
Motor Vehicles Act, 1939 — Section 58, 58 (2), 59, 64 (2), 64 (e)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,328 of 2,448
High Courts09 Aug 1971Dismissed
Mysore Cements Ltd. and Another Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 1972 Kar 149 : (1972) 1 MysLJ 41
Mineral Concession Rules, 1960 — Rule 54Mines and Mineral (Development and Regulation) Act, 1957 — Section 11, 11 (4)
High Courts09 Aug 1971Dismissed
State of Mysore Vs B. Basavalingappa
Karnataka High Court · AIR 1971 Kar 355 : (1971) 2 MysLJ 237
General Clauses Act, 1897 — Section 3 (51)Mysore General Clauses Act, 1899 — Section 3 (34)Mysore Residences of the Deputy Ministers (Furnishing) Rules, 1956 — Rule 5 (1), 5 (2)
High Courts04 Aug 1971
Kempegowda Vs M. Mahalingaiah
Karnataka High Court · AIR 1972 Kar 152 : (1972) 1 MysLJ 57
Limitation Act, 1908 — Section 19Stamp Act, 1899 — Section 35
High Courts03 Aug 1971Allowed
Tarabai Vs Krishna Panduranga Powar
Karnataka High Court · AIR 1972 Kar 214
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 85 A
High Courts03 Aug 1971
A. Munivenkataiah and Others Vs General Manager, Government Soap Factory and Another
Karnataka High Court · (1972) 1 LLJ 355 : (1972) 1 MysLJ 8
Industrial Disputes Act, 1947 — Section 1 (3), 33 C, 33 C (2), 34, 34 (1)
High Courts03 Aug 1971
Lakshmi Baga Manufacturing Co. Vs Commercial Tax Officer, III(I) Circle, Bangalore and Others
Karnataka High Court · (1971) 2 MysLJ 335 : (1971) 28 STC 552
Constitution of India, 1950 — Article 226, 265Mysore Sales Tax Act, 1957 — Section 12 A, 13 (3) (b)
High Courts02 Aug 1971
The State of Mysore Vs Shankarappa Satteppa Indi and Others
Karnataka High Court · (1971) CriLJ 1812
Child Marriage Restraint Act, 1929 — Section 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 202, 203
High Courts29 Jul 1971
Abdul Kareem Vs State of Mysore
Karnataka High Court · (1972) CriLJ 217
Criminal Procedure Code, 1973 (CrPC) — Section 342Karnataka Police Act, 1963 — Section 98
High Courts27 Jul 1971Dismissed
T.N. Medappa and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1972 Kar 54 : (1971) 2 MysLJ 520
Coorg Land and Revenue Regualtions, 1899 — Regulation 167, 167 (1), 42, 44, 45
High Courts22 Jul 1971
Ideal Jawa (India) Pvt. Ltd. Vs C. Madan Mohan and Another
Karnataka High Court · (1972) 24 FLR 315 : (1972) 1 LLJ 316 : (1971) 2 MysLJ 472
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33 (2) (b), 33 (3)
High Courts22 Jul 1971Allowed
Laxminarayana Udpa Vs Padmanabha Udpa and Others
Karnataka High Court · AIR 1972 Kar 81 : (1971) 2 MysLJ 462
Limitation Act, 1908 — Section 134, 148Transfer of Property Act, 1882 — Section 111 (c), 76 (a), 76 (e)
High Courts21 Jul 1971
Pape Gowda Vs State
Karnataka High Court · (1972) CriLJ 120
Prevention of Corruption Act, 1947 — Section 5 (1) (c), 5 (2), 5 (c)
High Courts20 Jul 1971
P.K. Rukmini Bai and Others Vs Venkateswara Silk House and Others
Karnataka High Court · AIR 1972 Kar 143 : (1971) 2 MysLJ 635
Evidence Act, 1872 — Section 32, 32 (2)Karnataka Rent Control Act, 1961 — Section 14, 14 (6), 15, 16
High Courts20 Jul 1971Allowed
Revamma Vs Shanthappa
Karnataka High Court · AIR 1972 Kar 157
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts19 Jul 1971
The State of Mysore Vs Shivanna and Others
Karnataka High Court · (1972) CriLJ 1146
Criminal Procedure Code, 1973 (CrPC) — Section 242, 439, 439 (6)Karnataka Police Act, 1963 — Section 80
High Courts19 Jul 1971
M. Krishna Vs The Check Post Officer, Padil Check Post, Mangalore, S.K. and Others
Karnataka High Court · (1972) 30 STC 526
Mysore Sales Tax Act, 1957 — Section 28 A, 28 A (4), 28 A (5)Mysore Sales Tax Rules, 1948 — Rule 23 (d)
High Courts19 Jul 1971Dismissed
The Group Village Panchayat Committee, Harlapur Vs Ramangouda Ananthagouda Patil and Others
Karnataka High Court · AIR 1972 Kar 58 : (1971) 2 MysLJ 364
Mysore Panchayats Taxes and Fees Rules, 1960 — Rule 76 (1)Mysore Village Panchayats and Local Boards Act, 1959 — Section 11 (2) (ii), 220, 77 (1)
High Courts16 Jul 1971Dismissed
Raghunath Balakrishna Deshpande Vs Biharilal Krishnaprasad Dave
Karnataka High Court · AIR 1972 Kar 159
Negotiable Instruments Act, 1881 (NI) — Section 13, 13 (1), 4Stamp Act, 1899 — Section 2 (22), 2 (5), 2 (6)
High Courts16 Jul 1971Dismissed
J. Satyanarayana and Others Vs J. Seethamma and Others
Karnataka High Court · AIR 1972 Kar 247
Hindu Succession Act, 1956 — Section 14, 14 (1), 15 (11), 8Hindu Women Rights to Property Act, 1937 — Section 3 (2), 3 (3)